Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33A] [Entire Act] State of Haryana - Subsection Section 33A(5) in The Haryana Motor Vehicles Rules, 1993 (5)As regards Government vehicles, the un-utilised special registration marks shall be issued without charging any additional fee.
